J S CHANDHA Vs. V A SYED IBRAHIM

JUDGEMENT

(1.) The petitioner is tenant and the respondents are the landlords, who initiated rent control proceedings in R.C.O.P.No.1090 of 2016 against the petitioner/tenant, on the file of the XII Court of Small Causes, Chennai, for eviction and directing the petitioner/tenant to vacate and deliver vacant possession of the premises and additional accommodation. Pending the rent control proceedings, the respondents/landlord filed miscellaneous petition to direct the petitioner/tenant to pay the arrears of fair rent and direct the petitioner/tenant to pay a sum of Rs.14,779/- per month as future monthly rent.

(2.) The rent control authority after hearing both sides, allowed the petition by an order dated 10.01.2017, and directed the petitioner/tenant to pay the arrears of rent of Rs.13,28,112/- for the period from 2005 of July to 2016 of December and further directed to pay the future rent without any default.

(3.) Aggrieved against the above said order dated 10.01.2017 mad in M.P.No.436 of 2016 in R.C.O.P.No.1090 of 2016, the petitioner/tenant has preferred an appeal before the IX Court of Small Causes, Chennai, in R.C.A.No.90 of 20017.